RAM AUTAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Accountant General.

(2.) The petitioner had moved the Court for the following reliefs:

(3.) From the pleadings, it appears that all retiral benefits have been paid to the petitioner. However, today learned counsel for the petitioner submitted that he has passed away on 19.03.2018 and thus, Interlocutory Application No. 5592 of 2018 has been filed for substitution by his widow.